The licensee shall be entitled to fish personally or by his agent or nominees whose names are specified in the licence and are provided with written permits signed by the Deputy Warden of Fisheries of the Division:Provided that nothing in the rules shall -(i)entitle a licence holder or his agents or nominees to fish in any water closed to fishing by an order notified under section 6 of the Indian Fisheries Act, IV of 1897;(ii)debar the Warden of Fisheries to issue an individual licence for Rod and Line for sport and licensee shall not be entitled to claim any compensation.(b)Where a licence granted under the rules is lost or accidentally destroyed, the authority empowered to grant such licence may issue a duplicate licence on payment of a fee of one rupee or the original fee of the licence, whatever is less.
